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Pharmacy Act, 1948 5. President and Vice-president of Central Council (1) The President and Vice-president of the Central Council shall be elected by the members of the said Council from among themselves. 19 [***] (2) 20[The President] or Vice-President shall hold office as such for a term not exceeding five years and not extending beyond the expiry of his term as member of the Central Council, but subject to his being a member of the Central Council, he shall be eligible for re-election : 21 [Providedthat if his term of office as a member of the Central Council expires before the expiry of the full term for which he is elected as President or Vice-President, he shall, if he is re-elected or re-nominated as a member of the Central Council, continue to hold office as President or Vice-President for the full term for which he is elected to such office.]    |
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